V THANGAPANDIAN Vs. J JAGAJOTHI

JUDGEMENT

(1.) THE respondent herein is the landlord, who laid R.C.O.P.No.965 of 2000 before the learned XII Judge, Court of Small Causes, Madras, for evicting the revision petitioner/tenant on the ground of bona fide requirement of the petition premises for his additional accommodation.

(2.) DURING the trial in the above said R.C.O.P., the respondent/landlord alleged that he is doing oil business in the rear portion of the petition premises and therefore he requires the portion occupied by the petitioner/tenant as an additional accommodation to run his business.